COMMISSIONER OF INCOME TAX GANDHINAGAR Vs. AASHADEEP INDUSTRIES

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the impugned judgment and order passed by the learned Income Tax Appellate Tribunal ("ITAT") in Income Tax Appeal No.1693/2014 for A.Y. 2007-08 by which the learned ITAT has dismissed the said appeal preferred by the assesee - M/s. Aashadeep Industries and has confirmed the order passed by the learned Commissioner of Income Tax (Appeals) ["CIT(A)"], restricting disallowance to 25% of the bogus purchases, the Revenue has preferred Tax Appeal No.606/2018 with the following proposed question of law:

(2.) Feeling aggrieved and dissatisfied by the impugned judgment and order passed by the learned ITAT" in Income Tax Appeal No.2040/2014 for A.Y. 2007-08 by which the learned ITAT has dismissed the said appeal preferred by the Revenue and has confirmed the order passed by the learned CIT(A), restricting disallowance to 25% of the bogus purchases, the Revenue has preferred Tax Appeal No.607/2018, with the following proposed question of law:

(3.) Feeling aggrieved and dissatisfied by the impugned judgment and order passed by the learned ITAT in Income Tax Appeal No.793/2013 for A.Y. 2008-09 by which the learned ITAT has allowed the said appeal preferred by the assesee - M/s. Aashadeep Industries and has confirmed the order passed by the learned CIT(A), and has restricted the disallowance to 25% of the bogus purchases, the Revenue has preferred Tax Appeal No.608/2018 with the following proposed question of law: